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Allahabad High Court judgments, 1950

471 judgments · page 3 of 24

High Courts23 Nov 1950Disposed Of

Ch. Bikram Singh Vs Sunnehra

Allahabad High Court · (1950) 11 AHC CK 0045

Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) (Amendment) and Miscellaneous Provisions Act, 1950 — Section 10Uttar Pradesh Tenancy Act, 1939 — Section 175
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High Courts23 Nov 1950Dismissed

Ram Pratap Lal Vs State

Allahabad High Court · AIR 1951 All 502

Criminal Procedure Code, 1898 (CrPC) — Section 235Penal Code, 1860 (IPC) — Section 161, 218Prevention of Corruption Act, 1947 — Section 6
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High Courts22 Nov 1950Dismissed

Anup Singh Vs State

Allahabad High Court · (1950) 11 AHC CK 0040

Criminal Procedure Code, 1898 (CrPC) — Section 180Penal Code, 1860 (IPC) — Section 368, 498
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High Courts22 Nov 1950

Mahesh Chand Vs Brij Mohan

Allahabad High Court · AIR 1953 All 612 : (1951) 21 AWR 77

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3A, 5, 5(4)
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High Courts20 Nov 1950Allowed

Abdal Ahmad Vs The State

Allahabad High Court · AIR 1952 All 597 : (1951) 21 AWR 411

Criminal Procedure Code, 1898 (CrPC) — Section 403, 537Penal Code, 1860 (IPC) — Section 384Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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High Courts20 Nov 1950Allowed

Bishnath and 2 Others Vs State

Allahabad High Court · (1951) 21 AWR 233

Criminal Procedure Code, 1898 (CrPC) — Section 436Penal Code, 1860 (IPC) — Section 307, 323Uttar Pradesh Panchayat Raj Act, 1947 — Section 58
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High Courts17 Nov 1950Allowed

Fakhruddin Vs Nasiruddin

Allahabad High Court · AIR 1951 All 497

Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 31Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 31Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 31
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